The Deputy Commissioner vs K Suma W/O K Hanumantha Rao
2026 Latest Caselaw 121 Kant

Karnataka High Court

The Deputy Commissioner vs K Suma W/O K Hanumantha Rao on 8 January, 2026

                                                    -1-
                                                           NC: 2026:KHC-D:170-DB
                                                          WA No. 100174 of 2025


                      HC-KAR



                      IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                           DATED THIS THE 8TH DAY OF JANUARY, 2026
                                           PRESENT
                               THE HON'BLE MR. JUSTICE M.I.ARUN
                                              AND
                          THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
                          WRIT APPEAL NO. 100174 OF 2025 (KLR-CON)


                     BETWEEN:
                     THE DEPUTY COMMISSIONER,
                     HOSPETE, VIJAYANAGAR DISTRICT-560 040.
                                                                       ... APPELLANT
                     (BY SRI SHARAD V. MAGADUM, AGA)

                     AND:
                     1.    K. SUMA W/O K. HANUMANTHA RAO,
                           AGED ABOUT 46 YEARS, OCC. AGRICULTURE,
                           R/O. 15TH WARD, AMARAVATHI,
                           BEHIND CHANDRAMOULESHWAR TEMPLE,
                           HOSAPETE, TQ. HOSAPETE,
                           DIST. VIJAYANAGAR-583 201.

                     2.    SRI AGNIHOTRI SEENAM BHAT
        Digitally
                           S/O LATE AGNIHOTRI VENKANNA BHAT,
        signed by
        VN
        BADIGER
                           AGED ABOUT 59 YEARS, OCC. AGRICULTURE,
VN
BADIGER Date:
        2026.01.12
                           R/O. 29TH WARD NO., M.J. NAGAR,
                           5TH CROSS, HOSAPETE, TQ. HOSAPETE,
        10:41:37
        +0530


                           DIST. VIJAYANAGAR-583 201.

                     3.    P.B. KAMALABAI W/O RATNAKAR RAO,
                           AGED ABOUT 45 YEARS, OCC. AGRICULTURE,
                           R/O. OLD INDIAN GAS ROAD, YALLUR ROAD,
                           GUDIVADA KRISHNA DISTRICT, ANDHRA PRADESH,
                           NOW R/O. HOSAPETE, TQ. HOSAPETE,
                           DIST. VIJAYANAGAR-583 201.
                                                                  ... RESPONDENTS

                     (BY SRI GURUDEV I. GACHCHINAMATH, ADVOCATE FOR R1 TO R3)
                                 -2-
                                          NC: 2026:KHC-D:170-DB
                                        WA No. 100174 of 2025


 HC-KAR



     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF KARNATAKA
HIGH COURT ACT, 1961, PRAYING TO ALLOW THE WRIT APPEAL AND
SET ASIDE THE ORDER DATED 11.10.2023 IN W.P. NO.105652/2023,
PASSED BY THE LEARNED SINGLE JUDGE IN THE INTEREST OF
JUSTICE AND EQUITY.

      THIS APPEAL COMING ON FOR PRELIMINARY HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     THE HON'BLE MR. JUSTICE M.I.ARUN
           AND
           THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI

                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE M.I.ARUN)

Learned Additional Government Advocate for the

appellant/State upon instructions submits that the writ appeal

has become infructuous. His submission is placed on record.

2. Writ appeal is dismissed as having become infructuous.

3. In view of dismissal of the appeal, pending application, if

any, stand disposed of as do not survive for consideration.

Sd/-

(M.I.ARUN) JUDGE

Sd/-

(B. MURALIDHARA PAI) JUDGE CKK CT:BCK LIST NO.: 1 SL NO.: 24